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Union of India - Section

Section 43 in Railways Rates Tribunal (Procedure) Regulations, 1990

43. Act 1 of 1872 to apply.-

The provisions of the Indian Evidence Act 1872 (1 of 1872) shall as far as may be, apply to the proceedings :-Provided that the Tribunal may in its discretion, without prejudice to the rights of the parties relax any of its provisions, for securing the necessary evidence inexpensively and expeditiously.